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[Cites 0, Cited by 0] [Section 129A] [Entire Act]

State of Karnataka - Subsection

Section 129A(3) in Karnataka Co-Operative Societies Act, 1959

(3)If a co-operative society fails to take any action for adopting the model bye-laws with or without modifications, the Registrar may by order declare that the said model bye-laws shall be deemed to have been adopted by such society from such date as may be specified in such order and such bye-laws come into force accordingly.]